Report No. 196
Finally Ward LJ concluded (at p 47):
"In my judgment, the appeal must be dismissed. Lest it be thought that this decision could become authority for wider propositions, such as that a doctor, once he has determined that a patient cannot survive, can kill the patient, it is important to restate the unique circumstances for which this case is authority. They are that it must be impossible to preserve the life X without bringing about the death of Y, that Y by his or her very continued existence, will inevitably bring about the death of X within a short period of time; and that X is capable of living an independent life but Y is incapable under any circumstances (including all forms of medical intervention) of viable independent existence. As I said at the beginning of the judgment, this is a very unique case".